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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(ii) in The West Bengal Clinical Establishments Act, 1950

(ii)on conviction for a second or subsequent offence be punishable with imprisonment for a term which may extend to [seven years] [Words substituted by West Bengal Act 30 of 1992.][and with fine which may extend to twenty thousand rupees,] [Words substituted by West Bengal Act 19 of 1998.]